Ollur Estate Industrialist ... vs R.Aadithya
2021 Latest Caselaw 3286 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

          CON.CASE(C).NO.2143 OF 2020 IN WP(C). 17257/2020

AGAINST THE JUDGMENT IN WP(C) NO.17257/2020(F) DATED 21.08.2020 OF
                       HIGH COURT OF KERALA


PETITIONERS/WRIT PETITIONERS :

      1         OLLUR ESTATE INDUSTRIALIST ASSOCIATION,
                (REG. NO.191/1996), MAJOR INDUSTRIAL ESTATE (SIDCO),
                OLLUR, THRISSUR DISTRICT-680 306,
                REPRESENTED BY ITS SECRETARY, UNNIKRISHNAN V.,
                AGED 28 YEARS, S/O. LATE P.GOPALAKRISHNAN,
                VALLOOR HOUSE, THAIKATTUSERY P.O.,
                OLLUR, THRISSUR-680 306.

      2         T.V. TONY,
                AGED 59 YEARS,
                S/O. VARUNNY, THALOKKARAN HOUSE, OPP. SIDCO
                INDUSTRIAL ESTATE, PROPRIETOR, ST. VINCENT
                INDUSTRIALS, MAJOR INDUSTRIAL ESTATE (SIDCO),
                OLLUR , THRISSUR DISTRICT-680 306.

                BY ADV. SRI.RAJIT

RESPONDENTS :

      1         R.AADITHYA,
                AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
                PRESENTLY WORKING AS THE COMMISSIONER OF POLICE,
                THRISSUR CITY, THRISSUR-680 001.

      2         BENNY JACOB,
                AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
                PRESENTLY WORKING AS THE STATION HOUSE OFFICER,
                OLLUR POLICE STATION, THRISSUR DISTRICT,
                PIN-680 306.

                R1 & R2 BY SRI.SUMAN CHAKRAVARTHY, SENIOR GOVERNMENT
                PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.2143/20

 IN WP(C). 17257/2020                  2




                             JUDGMENT

This Contempt Case is filed alleging non-compliance of the interim

order dated 21.08.2020 in W.P.(C) No.17257 of 2020.

2. After hearing the preliminary submissions, this Court, by order

dated 22.12.2020, had directed the respondents to file a statement.

3. In the statement, the steps taken by the respondents to comply

with the directions have been stated in detail. The notice issued by the

respondents under Section 39(1)(a) of the Kerala Police Act, 2011, to the

Union leaders and the statements of the security personnel recorded by

the police have also been produced along with the statement.

Having considered the submissions, I do not think that any case of

Contempt of Court is made out. This Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE NS Con.Case(C).No.2143/20

APPENDIX PETITIONER'S/S ANNEXURES :

ANNEXURE 1 CERTIFIED COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT DATED 21.08.2020 IN W.P.C. NO.17257/2020.

ANNEXURE 2 A TRUE COPY OF THE E MAIL DATED 26.08.2020 SEND BY THE PETITIONER.

ANNEXURE 3 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONERS BEFORE THE 1ST RESPONDENT PHYSICALLY DATED 26.08.2020.

ANNEXURE 4 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT PHYSICALLY DATED 26.08.2020.

ANNEXURE 5 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT DATED 07.09.2020.

ANNEXURE 6 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT DATED 07.09.2020.

ANNEXURE 7 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT DATED 11.09.2020.

ANNEXURE 8 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT DATED 12.09.2020.

ANNEXURE 9 A TRUE COPY OF THE COMMUNICATION NO.

IE(2)/GENL/OLR/11 THE HEAD, INDUSTRIAL INFRASTRUCTURE DIVISION DATED 28.10.2020.

RESPONDENT'S/S ANNEXURES :

ANNEXURE R1(a) TRUE COPY OF THE NOTICE TO K.M.PRINCE, UNION LEADER DATED 01.09.2020.

ANNEXURE R1(b) TRUE COPY OF THE NOTICE ISSUED TO P.D.

ANTONY, UNION LEADER DATED 01.09.2020.

ANNEXURE R1(c) TRUE COPY OF THE STATEMENT BY SATHYAN. Con.Case(C).No.2143/20

ANNEXURE R1(d) TRUE COPY OF THE STATEMENT BY BABY.

ANNEXURE R1(e) TRUE COPY OF THE STATEMENT BY RENJITH.

ANNEXURE R1(f) TRUE COPY OF THE STATEMENT BY SUNNY.

/TRUE COPY/

P.A. TO JUDGE